- Every Officer not below the rank of a tahsildar, [every excise officer not below the rank of excise officer; 1st grade, and every other Government servant (including a stamp auditor who is specially authorised in that behalf by the Financial Commissioners, Commissioner or Collector, may at any time inspect the stock of stamps, the registers, and the accounts of any licensed or specially licensed vendor. The registers and accounts maintained by, and the stock of stamps in store with, any specially licensed vendor shall also be subject to inspection at any time by every officer whose duty it is to inspect departmentally the office of the Government servant holding the special license.] [For Haryana read 'Treasury officer or Assistant Treasury Officer where sub-treasury exists' see Haryana Notification No. GSR 50/C.A. 2/99/Section 74/83 dated 20.7.1983.]Note. - (i) Tahsildars and naib-tahsildars shall exercise a general supervision over the stamp vendors within their tahsils. Excise inspectors and sub-inspectors [For Haryana read "Treasury officer or Assistant Treasury Officer where sub-tresuary exists" see Haryana Notification No. GSR 50/C.A. 2/99/Section 74/83 dated 20.7.1983. are required to inspect registers and accounts of stamp- vendors (other than those of sub-postmasters and branch postmasters specially licensed to sell non-judicial stamps) as often as possible; at least once in a quarter and generally to collect such information regarding vend arrangements as will be useful to Collectors in their administration of the Stamp Department. Inspection notes should invariably be submitted to the officer-in-charge of stamps. The number of inspections performed by these officials should be noted in the District Annual Stamp Report and a brief account should be given of any frauds or irregularities of an unusual character brought to light by their inspections.(ii)[ With a view to improving the check which excise inspectors] [For Haryana read 'Treasury officer or Assistant Treasury Officer where sub-treasury exists' see Haryana Notification No. GSR 50/C.A. 2/99/Section 74/83 dated 20.7.1983.] are required to exercise over the registers of stamps received and sold by licensed stamp vendors, stamp vendors should be required to submit a duplicate indent for the stamps which they wish to buy and a copy of the indent showing the number, denomination and value of the stamps supplied should be signed by the treasurer and sent by him to the excise inspector who is responsible for the supervision and check of stamp vendors' registers. These duplicate indents should be destroyed at the end of the financial year.(iii)Excise Inspectors and Sub-Inspectors [should make themselves thoroughly acquainted with -] [For Haryana read 'Treasury officer or Assistant Treasury Officer where sub-treasury exists' see Haryana Notification No. GSR 50/C.A. 2/99/Section 74/83 dated 20.7.1983.](a)the questionnaire prescribed for their guidance, and(b)the instructions in regard to the taking of finger impressions contained in the pamphlet prepared by the "Finger Print Bureau" at Phillaur [Madhuban] [Substituted vide Haryana Government Notification dated 16.2.1990.]. Copies of the pamphlet should be supplied to the excise staff in each district.(iv)[ The quarterly returns submitted by licensed vendors of non- judicial stamps in accordance with condition (xix) of Rule 28 after being carefully scrutinized should be kept by the Excise Inspector] [For Haryana read 'Treasury officer or Assistant Treasury Officer where sub-treasury exists' see Haryana Notification No. GSR 50/C.A. 2/99/Section 74/83 dated 20.7.1983.], who should bring to light any remarkable features presented by them. He should also use the returns in his inspections of the vendors' accounts, and see that the figures given in them correspond with those in the sale registers. The returns may also be usefully referred to by Collectors when the question of renewing a vendor's license arises. The returns need not be furnished by postal officials licensed to sell non-judicial impressed stamps. They should, however, be furnished by treasurer's agents who are licensed to sell non-judicial stamps for their dealings in these stamps.III. Stamping of Succession Certificates
